Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35A] [Entire Act] State of Gujarat - Subsection Section 35A(4) in Saurashtra Land Reforms Act, 1951 (4)The claim of the jiwaidar determined under subjection (3) shall have priority over any secured debt of any creditor of the Girasdar.
